Section 21 in The Orissa Town Planning and Improvement Trust Act, 1956
21. Execution of contracts and approval of Committee.
(1)Every contract shall be made on behalf of the Trust by, the Chairman:Provided that :(a)a contract involving an expenditure exceeding three thousand rupees but not exceeding one lakh rupees shall not be made by the Chairman without the previous sanction of the Trust; and(b)a contract involving an expenditure exceeding one lakh rupees shall not be made by the Chairman without the previous sanction of the Trust and the State Government.(2)Every estimate tor expenditure of any sum for carrying out any of the purposes of this Act shall be subject to the approval of the authority or authorities empowered under Sub-section (1) to make or as the case may be to sanction the making of a contract involving the expenditure of a like sum.(3)Sub-sections (1) & (2) shall apply to every variation or abandonment of a contract or estimate as well as to an original contract or estimate.
